REGENT COMPUTRONICS PVT. LTD.

Tajinder Kumar Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

GIAN SINGH V. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
GULAB DAS VS. STATE OF M P [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DIMPEY GUJRAL W/O.VIVEK GUJRAL VS. UNION TERRITORY THROUGH ADMINISTRATATOR, U.T. CHANDIGARH [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMBHU KEWAT [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
STATE OF M.P. & ANR. VS. RAJVEER SINGH & ORS. [REFERRED TO]
KAILASH CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. KALYAN SINGH [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. DHRUV GURJAR AND ANOTHER [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioner(s), arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the aggrieved person(s).

(2.) During the pendency of the criminal proceedings, the accused and the aggrieved person(s) have compromised the matter, and its copy is annexed with this petition as Annexure P-2.

(3.) After that, the petitioner(s) came up before this Court to quash the FIR, impleading the aggrieved persons as respondent no. 2.

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TAJINDER KUMAR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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